Section 14 in Punjab Women and Children Development and Welfare Corporation Act, 1979
14. Delegation of powers to the Chairman, the Managing Director and other officers and employees.
- The Board may by a general or special order, delegate to the Chairman, the Managing Director or any Committee appointed by it or any other officer or employee of the Corporation, subject to such conditions and limitations, if any, as may be specified, such of its powers and duties under this Act, except the power to make regulations, as it may deem necessary.
